6. Power to make rules in respect of matters in this Part. -
(1)The Central Government may make [rules] [ Inserted by Act 40 of 2007, Section 3 (w.e.f. 1.3.2008).] to carry out the purposes of this Part.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the term of office of members of the Board and the manner of filling casual vacancies in the Board;(b)the appointment of officers and other employees to enable the Board to discharge its functions under section 5 and the terms and conditions of their service;(c)the travelling and other allowances payable to members of the Board.
